Notwithstanding anything contained in section 5,-- (a) where any institution or body established outside the Union territory of Delhi seeks recognition from the University, or (b) where the University establishes and maintains any institution or body outside the Union territory of Delhi, then the powers and jurisdiction of the University shall extend to such institution or body subject to-- (i) the laws in force in the State within which, and (ii) the rules and regulations of the University within whose jurisdiction, the said institution or body is situated.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.